Archana Kumari vs The State Of Jharkhand
2025 Latest Caselaw 2265 Jhar

Jharkhand High Court

Archana Kumari vs The State Of Jharkhand on 11 August, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                           2025:JHHC:23192

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P.(S) No. 4069 of 2024

         Archana Kumari, wife of Akhilesh Kumar, resident of Mulavati Bhawan, New
         Colony, Ramnagar, P.O Kadma, P.S. Katkamdag, District- Hazaribagh, Jharkhand.
                                                                  .... Petitioner(s)
                                         Versus
            1. The State of Jharkhand
            2. The Principal Secretary, School Education and Literacy Department, Govt.
               of Jharkhand, Project Building, Dhurwa, Ranchi.
            3. The Director, Secondary Education, School Education and Literacy
               Department, Govt. of Jharkhand, Project Building, Dhurwa, Ranchi.
            4. The Jharkhand Staff Selection Commission through its Chairman, having it
               office at Namkum, Ranchi.
            5. The Examination Controller, Jharkhand Staff Selection Commission,
               Namkum, Ranchi.                                    .... Respondent(s)
                                         ------

                       CORAM         :     SRI ANANDA SEN, J.

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For the petitioner(s): Mr. Shadab Bin Haque, Advocate.

         For the State:              AC to AG
         For JSSC                    Mr. Pravin Kumar Pandey and Amit Kumar, Advocates
                                           ------

05/11.08.2025:     The issue which is raised by the petitioner in this writ petition is

covered by the judgment of the Hon'ble Division Bench of this Court passed in LPA No. 143 of 2024.

The issue is whether individual notice has to be given to each of the candidate during counseling. The Hon'ble Division Bench of this Court in LPA No. 143 of 2024 has held that it is not necessary to give individual notice to any one.

Considering the aforesaid fact, since this case is covered by the judgment of the Hon'ble Division Bench of this Court passed in LPA No. 143 of 2024, no relief can be granted to the petitioner.

However, if in Special Leave Petition, other view is taken, the case of the petitioner will be covered by the judgment of the S.L.P. In that view, the petitioner will file appropriate representation before the Director, JSSC and the Director, Secondary Education, who will take appropriate decision considering the judgment of the Hon'ble Supreme Court.

Accordingly, this writ petition is dismissed with the aforesaid liberty.

   Anu/-Cp2                                                          (ANANDA SEN, J. )